Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 442] [Entire Act]

State of Uttar Pradesh - Subsection

Section 442(9) in The U.P. Co-operative Societies Rules, 1968

(9)While scrutinising the nomination, the Election Officer may -
(a)permit any clerical error in the nomination papers in regard to the names or number to be corrected in order to bring them in conformity with the corresponding entries in the voters' list,
(b)where necessary direct that any printing error in the said entries may be overlooked.